Madras High Court
M.Saharban Begum vs S.Palanisamy on 13 April, 2023
C.R.P(MD)No.1001 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.04.2023
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
C.R.P(MD)No.1001 of 2023
and
C.M.P(MD)No.4687 of 2023
M.Saharban Begum ... Petitioner/Petitioner/
Defendant
Vs.
S.Palanisamy ...Respondent/Respondent/
Plaintiff
PRAYER: Civil Revision Petition is filed under Article 227 of
Constitution of India, to set aside the order passed in I.A.No.457 of 2022
in O.S.No.141 of 2022 on the file of the District Munsif Court,
Thiruvaiyaru, Thanjavur District, dated 14.02.2023 and strike out the
plaint.
For Petitioner : Mr.A.Senthil Kumar
ORDER
The present Civil Revision Petition has been filed against the fair
and decreetal order, dated 14.02.2023 in I.A.No.457 of 2022 in O.S.No.
141 of 2022 on the file of the District Munsif Court, Thiruvaiyaru,
Thanjavur District.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1001 of 2023
2. The petitioner is the defendant in O.S.No.141 of 2022 before the
District Munsif Court, Thiruvaiyaru, Thanjavur District. The said suit has
been filed by the respondent for the following relief:
" Hence it is prayed that this Hon'ble Court may be pleased
to pass a decree and judgment for permanent injunction in favour
of the plaintiff not to vacate him except under due to process of
law from the suit property as lessee and also pass suitable orders
in the circumstances and thus render justice.
(a) Process of law from the suit property and also pass
suitable order in the circumstances and thus render service."
3. The cause of action in Paragraph No.VI reads as under:
"VI. The cause of action arose when the date of the
plaintiff father inducted as lease in the suit property and after
died the plaintiff is continuously the cultivating in the suit
property on 26.08.2022 by the date of disturb the possession of
the plaintiff by the defendant and her men with subsequent
dates."
4. The petitioner has also filed a written statement in the above suit
on 31.10.2022. Thereafter, the petitioner has filed I.A.No.457 of 2022
under Order VII Rule 11 of C.P.C. The averments in the affidavit filed by
the petitioner in I.A.No.457 of 2022 reads as under:
1. I am the Petitioner herein and the Defendant in the
suit.
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C.R.P(MD)No.1001 of 2023
2. The Respondent herein filed a suit for permanent
Injunction against me alleging that he is cultivating the suit
property from his father days. The Respondent/Plaintiff did not
mention the name of the crop he raised in the suit property and
also did not mention about the quantum of rent and the mode
of payment of rent in the plaint. The Respondent/Plaintiff also
did not mention about the terms of Tenancy and whether it is
oral or in writing in the plaint. The Respondent/Plaintiff also
any receipt for the alleged payment of rent. The Documents
produced by the Respondent/Plaintiff did not going to show the
existence of Tenancy cultivation in the suit property on plain
reading of the plaint filed by the Respondent/Plaintiff, it is
clear that there is no evidence regarding the allegation of
possession by him through tenancy agreement.
3. I humbly submit that the Respondent/Plaintiff in a
figment imagination filed the suit only by making false and
vexatious allegations against me. The suit filed by the
Respondent/Plaintiff is an abuse of process of law, The suit is
perse not maintainable. In such suits there is no need to
conduct detailed trial of the suit by wasting the time of this
Hon'ble court Therefore in order to shorten the litigation I am
advised to file an application to reject the plaint. The contents
of the written statement filed by me may kindly be treated as
part and parcel to this affidavit. Unless the suit is rejected I
will be seriously prejudiced. There is no merit in the plaint. of
It is therefore just and necessary that this Hon'ble court
may kindly be pleased to pass an order reject the plaint and
pass such other orders that are deemed necessary in the
circumstances of this case and thus render justice.
5. The respondent/plaintiff also filed a counter. The District Munsif
Court, Thiruvaiyaru, Thanjavur District has dismissed the above
application filed by the petitioner with the following observations:
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1001 of 2023
"3.vjpUiuapd; RUf;fk;:
kDjhuh; jhf;fy; nra;Js;s ,t;tof;F rl;lg;gbAk;
epahag;gbAk; epiyf;fj;jf;fjy;y. vLj;j vLg;gpNyNa
js;Sgb nra;ag;gl Ntz;ba xd;whFk;. kDjhuh;/gpujpthjp
fhuzk; ,y;yhky; tof;Fiuia epuhfhpg;gjw;fhf kD
jhf;fy; nra;Js;shh;. kDjhuh;/gpujpthjp tof;Fiuia
epuhfhpf;f Nfhhp jhf;fy; nra;Js;s kDtpy; vjph;kDjhuh;
thjciuapd; NghJk; Fj;jifapd; tpjpKiwfs;
tha;nkhopah my;yJ vOj;Jg;G+h;tkhf cs;sjh vd;gijf;
Fwpg;gplTk; ,y;iy vd;W $WtJ rhpay;y. Vnddpy;
vjph;kDjhuh; jhth nrhj;jpy; cs;s cilik gw;wpa
mlq;fy; Mtzk; jhf;fy; nra;jpUe;jhh;. c.tp.e.K.r.
fl;lis 7 tpjp 11d; fPo; gpd;tUk; fhuzq;fspd;
mbg;gilapy; ,e;j tof;Fiuia epuhfhpf;fg;gl Ntz;Lk;.
1.tof;nfO %yk; rhpahf ,y;iy.
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nra;ag;gl;Ls;sJ.
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rkh;g;gpf;f ePjpkd;wk; fhy mtfhrk; toq;fpaJ.
4.tof;fhdJ rl;lg;gb epiyf;fj;jf;fjy;y
5.kDjhuh; ,k;kDit njhe;juT nfhLf;Fk;
Nehf;fj;jpy; jhf;fy; nra;Js;shh;.
6.thjp NfhhpAs;s ghpfhuk; tof;fpd; KO
tprhuizf;Fg; gpwF jhd; ep&gpf;f KbAk;.
4.(i)kDjhuh; kw;Wk; vjph;kDjhuh; jug;gpy; vt;tpj
rhl;rpaNkh rhd;whthzq;fNsh jhf;fy;
nra;ag;gltpy;iy. ,Ujug;Gk; Nfl;fg;gl;lJ Mtzq;fs;
ghprPypf;fg;gl;lJ.
(ii)kDjhuh;fs; ,k;kDit vjph;kDjhuh;/thjpahy;
jhf;fy; nra;ag;gl;Ls;s tof;Fiuia tof;F
nryTj;njhifAld; js;Sgb nra;a NfhhpAs;sdh;.
(iii)kDtpid ed;F ghprPyid nra;;jjpy; ,t;tof;fpy;
,e;j tof;Fiuia epuhfhpf;f Nfhhp kD jhf;fy;
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1001 of 2023
nra;ag;gl;Ls;sJ. chpikapay; tprhuiz eilKiw rl;lk;
fl;lis 7 tpjp 11y; xU tof;Fiuia ve;j ve;j
#o;epiyapy; epuhfhpf;fyhk; vd;gij nghWj;J
Fwpg;gplg;gl;Ls;sij fUj;jpy; nfhz;L ,t;tof;F
Mtzq;fis ghprPypj;jjpy; tof;F %yj;ij
ntspg;gLjjhjjhfNth> ghpfhuk; Fiwthf kjpg;gPL
nra;ag;gl;L thjp mk;kjpg;gPl;il jpUj;jk; nra;a
jtwpajhfNth> Kj;jpiu Fiwthf xl;lg;gl;bUe;jJ
mjid nfhLf;f thjp jtwpajhfNth> rl;lk; vJdhYk;
jil nra;ag;gl;bUg;gjhfNth Nkw;gb vt;tpj fhuzq;fSk;
,y;yhj #o;epiyapy; ,t;tof;fhdJ epiyf;fj;jf;fjy;y
vd;W kDjhuh;fs; jug;gpy; $wpapUg;gJ
Vw;Gilajhf ,y;iy. mNj rkaj;jpy; vjph;kDjhuh; jug;Gk;
xU tof;F cz;ik jd;ik tha;e;jjh vd;gij ghh;j;J
KO tprhuizapy; jhd; njhpa tUk; vd;w $w;Wk;
Vw;GilajhfTk; cs;sJ. vdNt Nkw;gb fhuzq;fshYk;
ePjpapd; eyd; fUjpAk; ,k;kDit js;Sgb nra;J
cj;jutplg;gLfpwJ. nryTj; njhifapy;iy."
6. In my view, the impugned order passed by the District Munsif
Court, Thiruvaiyaru, Thanjavur District does not call for any interference
as the Trial Court is not concerned with the sufficiency of the cause of
action or sufficiency of the evidence at the interlocutary stage. All that
required is whether the plaint discloses the cause of action and whether the
suit is barred by law or not to strike it out any of the sub clause in Order 7
Rule 11 of C.P.C.
7. Considering the fact that the petitioner has also filed written
statement, I direct the District Munsif Court, Thiruvaiyaru, Thanjavur
District to dispose of the suit in O.S.No.141 of 2022 as expeditiously as
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1001 of 2023
possible preferably within a period of 12 months from the date of receipt
of copy of this order.
8. The present Civil Revision Petition stands dismissed with the
above observations. No costs. Consequently, connected miscellaneous
petition is closed.
13.04.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
sn
To
1.The District Munsif Court,
Thiruvaiyaru, Thanjavur District.
2.The Section Officer
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1001 of 2023
C.SARAVANAN,J.
SN
C.R.P(MD)No.1001 of 2023
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.1001 of 2023
13.04.2023
https://www.mhc.tn.gov.in/judis
